THANIGA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in Crime No.515 of 2022, dtd. 28/6/2022, on the file of the first respondent and quash the same.

(2.) The case of the prosecution is that on 28/6/2022, while the second respondent/defacto complainant went to buy some fish food in a shop, one auto crossed the second respondent/defacto complainant and the petitioners/accused 1 to 3 were in the auto. The petitioners waylaid the second respondent/defacto complainant and abused him with filthy language, beaten him, robbed a sum of Rs.7,000.00 from him at the knife point and also threatened him with dire consequences. Hence, the second respondent/defacto complainant lodged a complaint with the respondent police and the same was registered in Crime No.515 of 2022, dtd. 28/6/2022, on the file of the first respondent police for the offences under Ss. 341, 294 (b), 323, 397 and 506 (2) IPC.

(3.) A joint compromise memo is filed by the petitioners and the second respondent/defacto complainant, wherein, it is stated that the petitioners/accused and the second respondent/defacto complainant have amicably settled the issues between them in order to have a peaceful relationship between them. The second respondent/defacto complainant has no objection to quash the proceedings against the petitioners in crime No.515 of 2022. Today, petitioners and second respondent are present before this Court. Second respondent/defacto complainant reaffirmed that he has amicably settled the issue with the petitioners and has no objection in quashing the proceedings against the petitioners.